BINA MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Aggrieved by Ext.P7 rejection of application for renewal of building permit, the petitioner is before this Court.

(2.) The petitioner states that he is owner of 27 Ares and 44 square metres of land in Kumarakam Village of Kottayam Taluk. The petitioner wanted to develop a part of the said property and the 2nd respondent issued Ext.P2 Building Permit on 28/12/2010. Ext.P2 was valid up to 27/12/2013. The said Building Permit was renewed up to 27/12/2016 as per Ext.P3. The petitioner could not complete the construction before the stipulated date. The petitioner therefore submitted an application for renewal of the Building Permit on 23/12/2016.

(3.) As the respondents refused to renew the Building Permit, the petitioner filed W.P.(C) No.13097/2020 before this Court. This Court, as per Ext.P4 judgment, directed the 2nd respondent to consider renewal application. The 2nd respondent thereupon passed Ext.P5 order stating that a fresh permit cannot be granted to the petitioner for any construction activities.